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Advocates Act, 1961 28. Power to make rules- (1) A State Bar Council may make rules to carry out the purposes of this chapter. (2) In particular, and without prejudice to the generally of the foregoing power, such rules may provide for- a. [ (Note:- Clause (a) subs. by Act 60 of 1973, sec.21) the time within which and form in which an advocate shall express his intention for the entry of his name in the roll of a State Bar Council under Section 20.] b. [(Note:- Clause (b) omitted by Act 60 of 1973, sec.21)] c. the form in which an application shall be made to the Bar Council for admission as an advocate on its roll an the manner in which such application shall be disposed of by the enrolment committee of the Bar Council d. the conditions subject to which a person may be admitted as an advocate on any such roll. e. The installments in which the enrolment fee may be paid (3) No rules made under this Chapter shall have effect unless they have been approved by the Bar Council of India    |
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